Aminakutty vs Special Tahsildar (L.R.)
2021 Latest Caselaw 20055 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                      WP(C) NO. 19918 OF 2021
PETITIONER:

          AMINAKUTTY,
          AGED 75 YEARS
          D/O.AIDROS, KUNNUMMELTHODI,
          SANKARAMANGALAM, PATTAMBI VILLAGE, PALAKKAD.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

          SPECIAL TAHSILDAR (L.R.),
          OFFICE OF THE SPECIAL TAHSILDAR (LR),
          MINI CIVIL STATION, OTTAPALAM, PATTAMBI,
          PALAKKAD-679104.

          BY ADV.

          SRI. ASWIN SETHUMADHAVAN - SR. GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19918 OF 2021
                                 2

                           JUDGMENT

The petitioner, who is stated to be a senior citizen of

over 75 years in age, has approached this Court alleging

that, even though a suo motu proceedings has been initiated

against her by the respondent Special Tahsildar (Land

Reforms) and numbered as S.M.No.795 of 2021, further

action thereon has not been completed until now. The

petitioner, therefore, prays the respondent be directed to do

so and issue appropriate final orders thereon, within a time

frame to be fixed by this Court.

2. In response, the learned Senior Government

Pleader Sri.Aswin Sethumadhavan, submitted that, if the suo

motu proceedings are still pending against the petitioner, the

same can be disposed of by the respondent, within a period

of eight months, taking note of the fact that she is a senior

citizen. He, therefore, prayed that this writ petition be

ordered only on such terms.

3. When I consider the afore submissions, it is

ineluctable that if S.M.No.795 of 2021 is still pending against

the petitioner, then it will require to be disposed of by the WP(C) NO. 19918 OF 2021

respondent within a period of eight months.

Resultantly, this writ petition is ordered, directing the

respondent to complete proceedings in S.M.No.795. of 2021,

after following due procedure and after affording necessary

opportunity of being heard to the petitioner - as also to any

other interested/affected persons - thus, culminating in an

apposite order thereon, as expeditiously as is possible, but

not later than eight months from the date of receipt of a

certified copy of this judgment.

This writ petition is thus disposed of.

Sd/-

DEVAN RAMACHANDRAN JUDGE scs WP(C) NO. 19918 OF 2021

APPENDIX OF WP(C) 19918/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 17/09/2021.

Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO.

747845570866 OF THE PETITIONER.